VICKY MALTHORA Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No. 1128/2014, under Sections 498A/406/34 IPC r/w Section 4 of The Dowry Prohibition Act, 1961, registered at police station K.N.Katju Marg, Delhi is sought by petitioner on the basis of Memorandum of Understanding of 12th December, 2014 (Annexure-P-3).

(2.) Upon notice, Ms. Neelam Sharma, learned Additional Public Prosecutor for respondent-State submits that respondent No.2, present in the Court, is the complainant/first-informant of the FIR in question and she has been identified to be so, by SI Jitender Kumar.

(3.) Counsel for petitioner submits that the dispute between the parties is a matrimonial dispute, which has been amicably resolved in terms of Memorandum of Understanding of 12th December, 2014 (Annexure-P-3).